Swetha vs Viswanathan
2021 Latest Caselaw 13980 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
       TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
                         TR.P(C) NO. 366 OF 2019
     AGAINST THE ORDER/JUDGMENT IN OP 239/2019 OF FAMILY COURT,
                     PATHANAMTHITTA, PATHANAMTHITTA
PETITIONER/S:

           SWETHA
           AGED 34 YEARS
           D/O P.K.SUDEESHAN, THEKKEUTHUMTHRAYIL VEEDU, THAMALLAKKAL
           NORTH, KUMARAPURAM VILLAGE, KARTHIKAPPALLY TALUK,
           ALAPPUZHA DISTRICT.

           BY ADVS.
           DHANYA BABU
           S.SAMEER



RESPONDENT/S:

           VISWANATHAN
           AGED 40 YEARS
           S/O P.K.SADANANDAN, KULANGARETHU HOUSE, CHITTAR P.O.,
           CHITTAR VILLAGE, KONNIB TALUK, PATHANAMTHITTA DISTRICT-
           689663


     THIS TRANSFER PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 TR.P(C) NO. 366 OF 2019
                                      2




                                   JUDGMENT

Dated this the 6th day of July, 2021

It is reported that the dispute has been settled between the

parties. This is recorded and the transfer petition is closed.

Sd/-

V.G ARUN JUDGE

SJ